Pabitra Majhi vs State Of Odisha
2022 Latest Caselaw 5296 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.653 of 2022

              1. Pabitra Majhi
              2. Jabarsingh Majhi                 ....    Appellants

                                   Mr.P. Panigrahi, Advocate

                                      -versus-

              State of Odisha                     ....     Respondent

                                   Mr.Rajesh Tripathy,
                                   Addl. Standing Counsel
                                  CORAM:
                             JUSTICE S.K. SAHOO

                                     ORDER

Order No. 30.09.2022

01. This matter is taken up through Hybrid arrangement (video conferencing/physical Mode).

Learned counsel for the State submitted that he has received the copy of the appeal memo along with the impugned judgment from the learned counsel for the appellant. The other defects as pointed out by the S.R. are ignored.

Heard.

Admit Call for the trial Court records. The interim applications for bail and stay of realization of fine shall be considered after receipt of the trial Court records.

    p                                              ( S.K. Sahoo)
                                                       Judge
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